RAVIKUMAR Vs. MANAGER INDIAN TEXTILES CO OP LTD

JUDGEMENT

(1.) -WE have heard the appellant's learned advocate and respondents learned advocate.

(2.) THROUGH this appeal the appellant, who was 19 years of age and a tailor at that time and who was involved in the accident which took place at 5 p. m. on 16. 9. 1990 on National Highway No. 4, was injured and sustained injuries to his right hand, the main one being a crush injury. He was in hospital for 8 days. His own evidence is to the effect that he was unable to do his work for nearly 2 months. The medical certificate is produced, but, unfortunately, even elementary evidence with regard to the exact nature of handicap, if any, and the report of disability, if any, have not been established.

(3.) TIMES without number, this court has expressed its most serious disapproval with regard to the manner in which these proceedings are conducted before the Tribunal. It is not only the cavalier approach but a down right unprofessional approach and considering the fact that the persons involved are either injured or that the claim is on behalf of the persons who have lost their lives, we expect a certain level of humanism to be displayed by the learned advocates who take up these cases.